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State of Madhya Pradesh - Section

Section 181A in The M.P. Land Revenue Code, 1959

181A. [ Person having Free hold right shall be Bhumiswami. [Substituted by M.P. Act No. 23 of 2018]

- Every person, who holds land in free hold right immediately prior to the coming into force of the Madhya Pradesh Land Revenue Code (Amendment) Act, 2018, shall be the Bhumiswami of such land.]